Section 20 in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008
20.
The restoration of the lease or license may be done if the lessee or the licensee promises and files a duly notorised affidavit that the breaches for which the lease or license, as the case may be was terminated within 90 days of notice of resignation, considered, on payment of restoration charge which shall be fixed by the Authority shall be revived.
